Gujarat High Court
M/S Meghmani Dyes And Intermediates Llp vs Deputy Commissioner Of Income Tax on 19 July, 2022
Author: N.V.Anjaria
Bench: N.V.Anjaria, Bhargav D. Karia
C/SCA/1951/2022 ORDER DATED: 19/07/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 1951 of 2022
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M/S MEGHMANI DYES AND INTERMEDIATES LLP
Versus
DEPUTY COMMISSIONER OF INCOME TAX
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Appearance:
MR RAVIRAJSINH CHAUDHARY for MR DHINAL A SHAH(12077) for the
Petitioner(s) No. 1
MR MANISH BHATT, SR.ADVOCATE, MR KARAN SANGHANI, MR
MUNJAAL BHATT for M R BHATT & CO.(5953) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
and
HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 19/07/2022
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA) Learned advocate Mr.Ravirajsinh Chaudhary who appears for learned advocate Mr.Dhinal Shah states that he has authority and instructions both from learned advocate on record as well as from the petitioner to appear, conduct, plead including to withdraw the present Special Civil Application.
On the basis of such authority and instructions, he stated that the petitioner has instructed them to withdraw the petition. Accordingly he requests to permit withdrawal.
The permission to withdraw the petition is granted. The petition is disposed of as withdrawn. Notice is discharged. Interim orders, if any, are vacated.
(N.V.ANJARIA, J) (BHARGAV D. KARIA, J) Manshi Page 1 of 1 Downloaded on : Wed Jul 20 21:07:00 IST 2022